Citation : 2024 Latest Caselaw 9592 P&H
Judgement Date : 3 May, 2024
2024:PHHC:061608
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
232
RSA-4814-1999 (O&M)
Date of decision : 03.05.2024
Parkash Singh Bhullar ... Appellant(s)
Versus
Guru Nanak Public Welfare Trust and Others ...Respondent(s)
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None.
ALKA SARIN, J. (ORAL)
1. As per the service report, notice issued to the appellant has been
received back unserved due to incomplete address. Notices issued for the
service of respondents No.1 and 2 have also been received back unserved as
they did not meet the Process Server despite many attempts. Notices issued
to the remaining respondents have not been received back. This is the only
address which was given in the memo of parties and in the judgments and
decrees passed by both the Courts. In view thereof, this Court is left with no
other option but to dismiss the present appeal for non-prosecution.
2. Dismissed for non-prosecution with liberty to revive in case
anything survives in the matter. Pending applications, if any, also stand
disposed off.
03.05.2024 (ALKA SARIN)
Ankur JUDGE
NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!